- (1.) This special appeal is arising out of the judgment and order passed by the learned Single Judge on 6th of April, 2010 in Civil Misc. Writ Petition No. 18406 of 2010, whereunder the writ petition was dismissed by holding that there is no material irregularity on the part of the District Magistrate in holding the meeting in the Vikas Bhawan, which is 21 kms. away from the place of concerned Gram Panchayat in which the writ petitioner-appellant himself has participated. By challenging the order impugned in this appeal, learned Counsel appearing for the writ petitioner-appellant, has submitted that the appellant was earlier nominated as Pradhan, but by subsequent action, now respondent No. 4 has been nominated as Pradhan in such meeting.
(2.) The moot point for consideration is as to whether calling of meeting by the District Magistrate at Vikas Bhawan was appropriate or not. In support of this contention, learned Counsel appearing for the writ petitioner-appellant, has relied upon Section 12-B of the U.P. Panchayat Raj Act, 1947 (hereinafter referred to as 'the Act, 1947') , which is as follows: 12-B. Meetings of Gram Panchayats.- (1) A Gram Panchayat shall ordinarily meet for the transaction of business at least once every month but two months shall not intervene between two consecutive meetings. Provided that the date to be appointed for the first meeting of a Gram Panchayat, shall be within thirty days from the date of its constitution. (2) The meetings of the Gram Panchayat shall be held at such place and in such manner as may be prescribed.
(3.) Section 12-J of the Act, 1947, provides for making arrangement to fill up temporary vacancy of the office of the Pradhan, which is as follows: 12-J. Temporary arrangement in certain cases.- Where the office of Pradhan is vacant by reason of death, removal, resignation or otherwise or where the Pradhan is incapable to act by reason of absence, illness or for any reason whatsoever, the prescribed authority shall nominate a member of the Gram Panchayat, to discharge the duties and exercise the powers of Pradhan until such vacancy in the office of the Pradhan is filled in, or until such incapacity of Pradhan is removed.;